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[Cites 0, Cited by 0] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(2) in The Delhi Water Board Act, 1998

(2)The Board may, with the prior approval of the Government, entrust any of the tasks and functions referred to in this section to a local body, limited company, registered society, research institute or Government Undertaking, including provision for private investment in any works thereof including ownership of the facility, on such terms and conditions as may be approved by the Board.